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[Cites 0, Cited by 2] [Section 448(4)] [Section 448] [Entire Act]

State of Kerala - Subsection

Section 448(4)(c) in Kerala Municipality Act, 1994

(c)if the connected load of the machinery proposed to be installed exceeds twenty-five horse power or the said industry is the one included in the eighth schedule, a report of the Divisional Fire Officer or any other officer authorised by him, regarding the sufficiency of the planned fire prevention and fire fighting activities: